- (1.) By this judgment, two petitions i.e Criminal Misc. No.M-4796 of 2014 filed by petitioners, namely, Nirvair Singh, Sukhmandeep Singh, Sukhwant Kaur @ Satwant Kaur, Surjan Singh, Baljinder Singh, Kabul Singh, Gulzar Singh, Malook Singh, Raju and Bhupinder Singh and Criminal Misc. No.M-5790 of 2014 filed by petitioners, namely, Jasbir Singh, Satbir Singh alias Bittu, Baldev Singh alias Deba, Harpal Singh, Satnam Singh, Baljinder Singh, Rachhpal Singh, Inderjit Singh, Jasbir Singh, Lakhbir Singh and Sukhbir Singh shall be disposed of as both of them have arisen out of the same FIR.
(2.) Criminal Misc. No.M-4796 of 2014 has been filed for quashing of Criminal Complaint No.528 dated 14.12.2004 registered under Sections 307, 326, 324, 323, 447, 427, 148 and 149 IPC whereas, Criminal Misc. No.M-5790 of 2014 has been filed for quashing of FIR No.73 dated 21.10.2004 registered under Sections 307, 326, 325, 324, 323, 427, 148 and 149 at Police Station Fatehgarh Churrian, Police District Batala, District Gurdaspur and subsequent proceedings arising therefrom on the basis of compromise effected between the parties.
(3.) Learned counsel for the petitioners submits that with the intervention of respectables of the Village, the parties to the case have settled their dispute as both of them are residents of same village and have sorted out their differences arisen due to misunderstanding between them. The complainant/injured have also no objection in quashing of the FIR and the complaint as well as other proceedings arising therefrom.;